Section 6(4) in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975
(4)Every order made under sub-section (3) shall b served on the person for whom it is intended,-(a)by delivering or tendering it to that person; or(b)if it cannot be delivered or tendered to that person by delivering or tendering it to any officer of such person or an y adult member of the family of such person or by affixing a copy thereof on the outer-door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or(c)failing served by any of these means, by registers post.
